MONTUBHAI KAILASHCHANDRA KHANDELWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case No.2602 of 2016 pending in the Court of learned Chief Judicial Magistrate, Ahmedabad (Rural) filed under the provisions of the Negotiable Instruments Act (' NI Act ' for short).

(2.) The facts giving rise to filing of this application are such that the applicants are the original accused nos.3 and 4 in the impugned criminal case, wherein it is interalia stated that the applicants' proprietorship company named Khandelwal product issued three cheques which were dishonoured; the respondent no.2-complainant issued notice and the same was replied; thereafter the respondent no.2-complainant filed the impugned complaint, which is sought to be quashed by way of this application.

(3.) Heard learned advocates for the parties.